DODDAMMAIAH Vs. WAJID

JUDGEMENT

(1.) THE above two appeals are filed against the judgment and award dated 28th March, 2009 passed in MVC No.1549/2002 by the I Additional Civil Judge (Sr. Dn.) and Additional MACT., Kolar. Hence, they are taken up together and disposed of by this common judgment.

(2.) MFA No. 503/2010 is filed by the claimant seeking enhancement of the compensation awarded by the Tribunal and MFA No. 5182/2009 is filed by the insurance company for setting aside the judgment and award passed by the Tribunal only on the ground that as on the date of accident, the policy certificate Ex.P.4 did not cover the insurance.

(3.) THE brief facts of the cases are: